Punjab-Haryana High Court
Sonu Sharma & Ors vs State Of Haryana & Ors on 24 February, 2015
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.3299 of 2015
Date of decision:24.02.2015
Sonu Sharma & others ... Petitioners
Vs.
State of Haryana & others ... Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Gurnam Singh, Advocate for the petitioners.
.....
TEJINDER SINGH DHINDSA, J.
On the oral request made by the counsel, names of private respondents No.5 to 8 are deleted from the array of respondents.
Claim raised in the instant writ petition is with regard to regularization in service. It has been pleaded that all the four petitioners were engaged on Group 'D' post (Sweepers) on contractual basis on 26.04.2011. Counsel has referred to policy dated 18.06.2014 issued by the State Government at Annexure P-18 in terms of which contractual employees holding Group 'D' post and who have worked for not less than three years as on 28.05.2014 and were still in service were vested with a right to be considered for regularization. It is also the pleaded case that a number of identically situated employees have been granted the benefit under policy/notification dated 18.06.2014.
In the light of the averments made in the writ petition coupled with the submissions made by the counsel, I deem it appropriate to dispose of the writ petition with a direction to respondent No.4 to consider the claim of the petitioners seeking regularization and to take a final decision on the HARJEET KAUR 2015.02.25 22:25 I attest to the accuracy and authenticity of this document CWP No.3299 of 2015 -2- representation dated 15.10.2014 (Annexure P-22) strictly in accordance with law and in the light of relevant policy/instructions on the subject by passing a speaking order within a period of four months from the date of receipt of a certified copy of this order.
Disposed of.
24.02.2015 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
HARJEET KAUR
2015.02.25 22:25
I attest to the accuracy and
authenticity of this document